Balakrishnan Nair vs Karoor Grama Panchayath
2021 Latest Caselaw 2451 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

                        WP(C).No.1600 OF 2021(Y)


PETITIONER/S:

                BALAKRISHNAN NAIR,
                AGED 58 YEARS
                S/O. PARAMESWARAN NAIR, RESIDING AT SREERAGAM HOUSE,
                KAROOR P.O., PONADU BHAGAM, LALAM VILLAGE, MEENACHIL
                TALUK, KOTTAYAM DISTRICT-686574.

                BY ADV. SRI.JOSEPH T.JOHN

RESPONDENT/S:

      1         KAROOR GRAMA PANCHAYATH
                REP. BY SECRETARY, KAROOR GRAMA PANCHAYATH OFFICE,
                KAROOR P.O., KOTTAYAM-686574.

      2         THE SECRETARY,
                KAROOR GRAMA PANCHAYATH, KAROOR POST-686574, KOTTAYAM
                DISTRICT.

      3         VENUGOPALAN NAIR,
                PANAMTHANATHU HOUSE, KAROOR POST-686574, KOTTAYAM
                DISTRICT.

                R1-2 BY SHRI.SUNIL CYRIAC, SC,KAROOR G.PANCHAYAT

OTHER PRESENT:

                SC: SUNIL CYRIAC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1600 OF 2021(Y)

                                      2


                                   JUDGMENT

The petitioner has preferred Ext.P2 complaint before the 2 nd

respondent Secretary, alleging encroachment by the 3 rd respondent on to a

road. The limited prayer in the writ petition is for a direction to the 2 nd

respondent to consider and pass orders on Ext.P2 complaint expeditiously,

after hearing the petitioner and the 3rd respondent.

2.I have heard the learned counsel appearing for the petitioner and

also the learned Standing Counsel appearing for the respondents.

On a consideration of the facts and circumstances of the case as also

the submissions made across the Bar, I dispose the writ petition by directing

the 2nd respondent to consider and pass orders on Ext.P2 complaint within an

outer time limit of six weeks from the date of receipt of a copy of this

judgment, after hearing the petitioner and the 3 rd respondent. The petitioner

shall produce a copy of the writ petition together with a copy of this

judgment, before the 2nd respondent, for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

SJ WP(C).No.1600 OF 2021(Y)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PORTION WITH REGARD TO THE PROPERTY IN QUESTION OF ASSET REGISTER ISSUED FROM KAROOR GRAMA PANCHAYATH UNDER THE RIGHT TO INFORMATION ACT DATED 11.1.2021.

EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 1.1.2021.

EXHIBIT P3 TRUE COPY OF THE ACKNOWLEDGEMENT DATED 1.1.2021.

EXHIBIT P4 TRUE COPY OF THE NEWS ITEM PUBLISH IN MALAYALAM MANORAMA DAILY DATED 4.1.2021.

EXHIBIT P5 TRUE COPY OF THE NEWS ITEM PUBLISHED IN MANGALAM DAILY DATED 3.1.2021.